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[Cites 0, Cited by 11] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Prevention of Money-Laundering Act, 2002

(1)Save as otherwise provided in sub-section (3), the Director or any person aggrieved by an order made by the Adjudicating Authority under this Act, may prefer an appeal to the Appellate Tribunal.